High Courts22 Sept 2010
Sh. C. Balakrishnan through LRs. Vs Union of India (UOI) and Another
Delhi High Court · (2010) 09 DEL CK 0115
Constitution of India, 1950 — Article 21, 226, 227
COURT ARCHIVE
Delhi High Court judgments, 2010
3,927 judgments · page 58 of 197
High Courts22 Sept 2010Allowed
Sanjeev Majoo and Others Vs State Govt. of NCT of Delhi
Delhi High Court · (2010) 119 DRJ 64
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 188, 468, 482Penal Code, 1860 (IPC) — Section 34, 4, 406, 498A
High Courts22 Sept 2010Allowed
Joginder Vs State NCT of Delhi and Another Usha Vs State and Others
Delhi High Court · (2010) 119 DRJ 349
High Courts22 Sept 2010
Dr. Anil seth Vs Delhi Commission for Women and Others
Delhi High Court · (2010) 119 DRJ 87
Criminal Procedure Code, 1973 (CrPC) — Section 125Delhi Commission for Women Act, 1994 — Section 10(1), 10(3), 17, 17(2), 3(2)National Commission for Women Act, 1990 — Section 10
High Courts21 Sept 2010Allowed
Lalit Garg and Others Vs State and Others
Delhi High Court · (2010) 09 DEL CK 0420
Penal Code, 1860 (IPC) — Section 120B, 34, 415, 418, 420
High Courts21 Sept 2010Dismissed
Pawan Kumar Vs The State (Govt. of NCT of Delhi)
Delhi High Court · (2010) 09 DEL CK 0419
Penal Code, 1860 (IPC) — Section 392, 397
High Courts21 Sept 2010Dismissed
Ghanshyam Dass Vs C.B.I. and Others
Delhi High Court · (2010) 09 DEL CK 0412
High Courts21 Sept 2010Dismissed
Gopi Chand and Others Vs Employees State Insurance Corp.
Delhi High Court · (2010) 172 DLT 565 : (2011) 128 FLR 78 : (2011) 121 FLR 78 : (2011) 2 LLJ 426
Employees State Insurance Act, 1948 — Section 45A, 75, 82Evidence Act, 1872 — Section 101, 103
High Courts21 Sept 2010Allowed
Employees'' State Insurance Corp. Vs Sea Hawk Cargo Carriers Pvt. Ltd.
Delhi High Court · (2010) 172 DLT 505 : (2011) 128 FLR 82 : (2011) 2 LLJ 31
Delhi Shops and Establishments Act, 1954 — Section 2(27)Employees State Insurance Act, 1948 — Section 1(4), 1(5), 2(12), 2(9), 75
High Courts21 Sept 2010Dismissed
S.I. Rajeshwar Aggarwal Vs Commissioner of Police and Others
Delhi High Court · (2010) 09 DEL CK 0409
Delhi Police (Punishment and Appeal) Rules, 1980 — Rule 16, 8
High Courts21 Sept 2010
Commissioner of Income Tax Vs Reliance International Corp. Pvt. Ltd.
Delhi High Court · (2011) 196 TAXMAN 387
Income Tax Act, 1961 — Section 131, 132, 144B, 256(1), 68
High Courts21 Sept 2010
Syed Azhar Ahmed Vs Northern Railways and Others
Delhi High Court · (2010) 174 DLT 306 : (2010) 119 DRJ 184 : (2011) 1 RCR(Rent) 289
Constitution of India, 1950 — Article 226, 309Oil and Natural Gas Commission (Death, Retirement and Terminal Gratuity) Act, 1969 — Section 32(1)Oil and Natural Gas Commission (Death, Retirement and Terminal Gratuity) Regulations, 1969 — Regulation 5
High Courts21 Sept 2010
Canara Bank Vs Harpreet Fashions Pvt. Ltd. and Others
Delhi High Court · (2010) 09 DEL CK 0352
Constitution of India, 1950 — Article 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 17(1)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Rules, 2004 — Rule 9(3)
High Courts21 Sept 2010
Commissioner of Income Tax Vs Triveni Engineering Works Ltd.
Delhi High Court · (2011) 336 ITR 366 : (2011) 196 TAXMAN 345
Income Tax Act, 1961 — Section 120, 125, 125(1), 125(2), 125(2A)Taxation Laws (Amendment) Act, 1984 — Section 47
High Courts21 Sept 2010
Poonam Sharma Vs Daulat Ram Public Trust and Another
Delhi High Court · (2010) 09 DEL CK 0252
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 2, Order 22 Rule 10, 92
High Courts21 Sept 2010
Anil Kumar Mahajan Vs Union of India (UOI) and Others
Delhi High Court · (2010) 09 DEL CK 0237
Foreign Exchange Regulation Act, 1973 — Section 57
High Courts21 Sept 2010Dismissed
Prakash G. Dudani Vs State and Others
Delhi High Court · (2010) 09 DEL CK 0222
Constitution of India, 1950 — Article 226Penal Code, 1860 (IPC) — Section 24, 405, 409
High Courts21 Sept 2010
Synergy Steels Limited Vs The Appellate Authority for Industrial and Financial Reconstruction and Others
Delhi High Court · (2011) 167 CompCas 25 : (2011) 1 CompLJ 371
Constitution of India, 1950 — Article 226, 227Sick Industrial Companies (Special Provisions) Act, 1985 — Section 15, 18(12)
High Courts21 Sept 2010Allowed
National Highways Authority of India Vs You One Maharia J.V. and Others
Delhi High Court · (2011) 121 DRJ 49
Arbitration and Conciliation Act, 1996 — Section 17, 37(2), 9Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 226
High Courts21 Sept 2010
V.S. Yadav Vs Reena
Delhi High Court · (2010) 172 DLT 561
Criminal Procedure Code, 1973 (CrPC) — Section 251, 281, 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 6